Sections | Particulars |
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Chapter XVI | Of Offences Affecting The Human Body |
323 | Punishment for voluntarily causing hurt |
Description | Whoever, except in the case provided for by section 334, voluntarily causes hurt, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both. |
86540
103860
630
114
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